B ELANGOVAN Vs. SECRETARY SELECTION COMMITTEE

JUDGEMENT

(1.) THE writ appeal is directed against the order of the learned Single Judge dated 15. 3. 2006 made in W. P. No. 28540 of 2005, in and by which the learned Judge declined to accept the claim of the petitioner and dismissed the writ petition.

(2.) FOR the sake of convenience, we shall refer the parties as arrayed in the writ petition.

(3.) THE main grievance of the petitioner is that his sons right of being considered for the allotment of seat in M. B. B. S. Course has been illegally taken away by the Secretary, Selection Committee, Director of Medical Education, Chennai, first respondent herein, in the Counselling held on 27. 8. 2005, despite the fact that his sons name was found in the wait-list. It is also his grievance that a seat was allotted to one whose name had not been found in the wait-list. According to him, his son belongs to Most Backward Community (M. B. C.), he secured 1167 marks out of 1200 in the Higher Secondary Course Examinations held in March, 2005, he secured 200/200 in Physics, 200/200 in Chemistry and 199/200 in Biology, he secured 92. 92% in Biology Group and he secured the cut-off marks of 292. 42 and he held the communal rank at 360.